IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA
ON THE 1st DAY OF JULY, 2022
BEFORE
.
HON'BLE MS. JUSTICE SABINA
&
HON'BLE MR. JUSTICE SATYEN VAIDYA
CIVIL WRIT PETITION NO. 4259 OF 2022.
Between:-
1. RUPESH CHANDEL; AGED 35 YEARS S/O SH.
RAJ KUMAR CHANDEL, R/O V.P.O. PONCH
TEHSIL GHUMARWIN, DISTRICT BILASPUR
(HP).
2. JAI PAL; AGED 47 YEARS S/O SHRI TULSI RAM
R/O VILLAGE THUILA, P.O. PENTHERA, TEHSIL
GHUMARWIN, DISTRICT BILASPUR (HP).
3. PRAKSH CHAND; AGED 44 YEARS; S/O DALEEP
SINGH VILLAGE KHUTDI P.O. LADROUR,
TEHSIL BHORANJ, DISTRICT HAMIRPUR (HP)
....PETITIONERS.
(BY MR. ABHISHEK SHARMA, ADVOCATE)
AND
1. STATE OF H.P. THROUGH PRINCIPAL
SECRETARY (HOME) WITH HEADQUARTERS AT
SHIMLA, H.P.
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...2...
2. THE COMMANDANT GENERAL, HOME GUARDS
.
WITH HEADQUARTERS AT SHIMLA, H.P.
3. THE COMMANDANT, HOME GUARDS 5 th
BATTALION, BILASPUR, DISTRICT BILASPUR,
H.P.
....RESPONDENTS.
(BY MR. VIKRANT CHANDEL, DEPUTY
ADVOCATE GENERAL)
This petition coming on for admission before notice
this day, Hon'ble Ms. Justice Sabina, passed the following:-
ORDER
Learned counsel for the petitioners submits that the issue in question is squarely covered by the judgment rendered by a Coordinate Bench of this Court in CWP No. 3628 of 2020, in case titled as Inder Singh versus State of H.P. & Others , decided on 05.01.2021. This is a matter, which is required to be examined by the respondents.
2. Having regard to the limited submissions and without going into the merits of the case, the writ petition is ::: Downloaded on - 01/07/2022 20:03:20 :::CIS ...3...
.
disposed of with a direction to the respondents to consider the case of the petitioners in light of the aforementioned judgment rendered by a Coordinate Bench of this Court in Inder Singh's case (supra).
3. Pending miscellaneous application(s), if any, shall also stand disposed of.
r to
(Sabina)
Judge
(Satyen Vaidya)
Judge
1st July, 2022.
(jai)
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